Telangana High Court
D. Sammakka Ano. vs Dywo, Setwar, Warangal 2 Ors. on 22 February, 2021
Author: Hima Kohli
Bench: Hima Kohli, B.Vijaysen Reddy
1
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
I.A.No.1 of 2021
in/and
WRIT APPEAL No.574 of 2013
COMMON JUDGMENT:(Per the Hon'ble the Chief Justice Hima Kohli)
1. Learned counsel for the appellants seeks leave to withdraw the appeal. The present application is also filed to that effect.
2. Leave, as prayed for, is granted. The application is ordered accordingly, and the appeal is disposed of as not pressed along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 22.02.2021 vs